Madhya Pradesh High Court
Smt. Renu Goyal vs The State Of Madhya Pradesh on 11 May, 2022
Author: Chief Justice
Bench: Ravi Malimath
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAVI MALIMATH,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE PURUSHAINDRA KUMAR KAURAV
ON THE 11th OF MAY, 2022
WRIT PETITION No. 15161 of 2017
Between:-
1. SMT. RENU GOYAL, W/O SHRI ARVIND GOYAL,
AGED ABOUT 40 YEARS, OCCUPATION: GUEST
FACULTY (COMPUTER SCIENCE), GOVT. P.G.
COLLEGE, GUNA, R/O 41, OLD GALLA MANDI
PRANGAN, GUNA (MADHYA PRADESH)
2. MEHA BHATNAGAR, W/O SHRI AMIT
BHATNAGAR, AGED ABOUT 35 YEARS,
OCCUPATION: GUEST FACULTY (COMPUTER
SCIENCE) GOVT PG COLLEGE, GUNA, R/O 21/270
MATHUR COLONY (MADHYA PRADESH)
3. BHARTI GOYAL, D/O SHRI RAMESHWAR
GOYAL, AGED ABOUT 27 YEARS, OCCUPATION:
GUEST FACULTY (COMPUTER SCIENCE) GOVT
PG COLLEGE, GUNA, R/O ADARSH COLONY
(MADHYA PRADESH)
4. SANKET SINGH, S/O SHRI RAJ SINGH, AGED
ABOUT 36 YEARS, OCCUPATION: GUEST
FACULTY, COMPUTER SCIENCE GOVT PG
COLLEGE GUNA, R/O: RADHA COLONY, GUNA
(MADHYA PRADESH)
5. VINAY SHARMA, S/O JAGANNATH SHARMA,
AGED ABOUT 29 YEARS, OCCUPATION: GUEST
FACULTY (COMPUTER SCIENCE), GOVT PG
COLLEGE, GUNA R/O R K PURAM COLONY,
GUNA (MADHYA PRADESH)
.....PETITIONER
(BY SHRI VIVEK JAIN - ADVOCATE )
Signature Not Verified
AND
SAN
Digitally signed by JASLEEN SINGH
SALUJA
Date: 2022.05.18 11:51:21 IST
1. THE STATE OF MADHYA PRADESH THROUGH
2
THE PRINCIPAL SECRETARY, DEPARTMENT OF
HIGHER EDUCATION, VALLABH BHAWAN,
BHOPAL (MADHYA PRADESH)
2. THE COMMISSIONER, HIGHER EDUCATION
DEPARTM ENT, SATPURA BHAWAN, BHOPAL
(MADHYA PRADESH)
3. THE PRINCIPAL, GOVT PG COLLEGE, GWALIOR
(MADHYA PRADESH)
4. SECRETARY, THE JAN BHAGIDARI SAMITI,
GOVT P.G. COLLEGE, GUNA (MADHYA
PRADESH)
.....RESPONDENTS
(BY SHRI B.D. SINGH - GOVERNMENT ADVOCATE)
This petition coming on for admission this day, Hon'ble Shri Justice
Ravi Malimath, Chief Justice passed the following:
ORDER
The subject matter that arises for consideration in this petition is similar to the one considered by this Court in the order dated 26.04.2022 passed in Writ Petition No.6159 of 2022 and connected matters. Hence, both counsels submit that the matter can be disposed off by following the aforesaid order.
In view of the aforesaid, the writ petition is disposed off in terms of the order dated 26.04.2022 passed by this Court in W.P. No.6159 of 2022 and connected matters.
(RAVI MALIMATH) (PURUSHAINDRA KUMAR KAURAV)
CHIEF JUSTICE JUDGE
Jasleen
Signature Not Verified
SAN
Digitally signed by JASLEEN SINGH
SALUJA
Date: 2022.05.18 11:51:21 IST